Madras High Court
Rev.Kanthaiah Nallapandi vs The State Through on 3 November, 2022
Crl.O.P.(MD)Nos.16452 of 2018, 1067, 1505 to 1509 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.11.2022
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
CRL.O.P.(MD)Nos.16452 of 2018, 1067, 1505 to 1509 of 2019
and
CRL.M.P.(MD)Nos.7280, 7281 of 2018, 462, 463, 745, 747,
749, 751 & 753 of 2019
CRL.O.P.(MD)No.16452 of 2018
1.Rev.Kanthaiah Nallapandi
2.Suresh @ Samuvel
3.Kiruba
4.Thamarai Selvam ...Petitioners /Accused 1 to 3 and 5
Vs.
1.The State through
The Inspector of Police,
Medical College Police Station,
Tirunelveli City,
Tirunelveli District.
(In Crime No.204 of 2017) ... 1st Respondent/Complainant
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Crl.O.P.(MD)Nos.16452 of 2018, 1067, 1505 to 1509 of 2019
2.Jeba Rathinam ... 2nd Respondent/Defacto Complainant
3.Paramanadham ... 3rd Respondent / Accused No.4
PRAYER : Criminal Original Petition filed under Section 482 of Cr.P.C.,
to call for the records pertaining to the criminal proceedings in
C.C.No.329 of 2017 on the file of the Judicial Magistrate No.I,
Tirunelveli and quash the same as far as these petitioners are concerned.
For Petitioners in
CRL.O.P.(MD)No.16452 of 2018 : Mr.K.Samidurai
For Petitioners in CRL.O.P.(MD)Nos.1067,
1505 to 1509 of 2019 : Mr.T.R.Jeyapalam
For Respondents : Mr.K.Sanjai Gandhi - for R1
Government Advocate (Crl. side) - in all cases
: Mr.T.R.Jeyapalam - for R2 in CRL.O.P.
(MD)No.16452 of 2018
: No Appearance - for R3 in CRL.O.P.
(MD)No.16452 of 2018
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Crl.O.P.(MD)Nos.16452 of 2018, 1067, 1505 to 1509 of 2019
: Mr.S.L.Rajiah - for R2 in CRL.O.P.(MD)Nos.1067,
1505 to 1509 of 2019
COMMON ORDER
These petitions have been filed challenging the proceedings
arising out of a case in counter in C.C.No.329 of 2017 and 328 of 2017,
pending on the file of the Judicial Magistrate No.I, Tirunelveli.
2. When the matter was taken up for hearing today, the
learned Government Advocate (Crl. side) appearing on behalf of the
State submitted that both the proceedings ended in acquittal through
judgment, dated 26.10.2022. The case diary was also produced before
this Court to substantiate the same. It is also brought to the notice of this
Court that subsequently, the parties have settled their dispute among
themselves.
3. In view of the above development, nothing survives in
these Criminal Original Petitions and accordingly, all these Criminal
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Crl.O.P.(MD)Nos.16452 of 2018, 1067, 1505 to 1509 of 2019
Original Petitions are closed. Consequently, connected miscellaneous
petitions are also closed.
03.11.2022
Index: Yes/No
Internet: Yes/No
rm
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Crl.O.P.(MD)Nos.16452 of 2018, 1067, 1505 to 1509 of 2019
To
1.The Judicial Magistrate No.I,
Tirunelveli.
2.The Inspector of Police,
Medical College Police Station,
Tirunelveli City,
Tirunelveli District.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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Crl.O.P.(MD)Nos.16452 of 2018, 1067, 1505 to 1509 of 2019
N.ANAND VENKATESH, J.
rm
CRL.O.P.(MD)Nos.16452 of 2018,
1067, 1505 to 1509 of 2019
03.11.2022
https://www.mhc.tn.gov.in/judis
